Rajasthan High Court - Jodhpur
Raisa Bano vs Sumit Kumar Jat (2025:Rj-Jd:44182) on 8 October, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:44182]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 284/2019
1. Raisa Bano W/o Late Mohammed Salim, Aged About 49
Years, R/o Housing Board Colony, Sirohi, Tehsil And
District Sirohi (Raj.)
2. Mohammed Javed S/o Late Mohammed Salim, Aged
About 30 Years, R/o Housing Board Colony, Sirohi, Tehsil
And District Sirohi (Raj.)
3. Mohammed Wasim S/o Late Mohammed Salim, Aged
About 28 Years, R/o Housing Board Colony, Sirohi, Tehsil
And District Sirohi (Raj.)
4. Mohammed Nadim S/o Late Mohammed Salim, Aged
About 26 Years, R/o Housing Board Colony, Sirohi, Tehsil
And District Sirohi (Raj.)
5. Nargish D/o Late Mohammed Salim, Aged About 24
Years, R/o Housing Board Colony, Sirohi, Tehsil And
District Sirohi (Raj.)
6. Nilofar D/o Late Mohameed Salim, Aged About 21 Years,
R/o Housing Board Colony, Sirohi, Tehsil And District
Sirohi (Raj.)
----Appellants
Versus
1. Sumit Kumar Jat S/o Jaipal Singh, B/c Jat, R/o RZ-06, B
Block, Rajiv Vihar, Najafgarh, P.s. Baba Haridas Nagar,
Delhi - 110043. (Driver)
2. Jaipal Singh S/o Mankey Ram Jat, B/c Jat, R/o House No.
401, Aasanda, Sapla, Tehsil Bahadurgarh, District Jhajjar
(Haryana) (Owner)
3. Tata AIG General Insurance Company Limited, Through
Divisional Manager, Jaipur. (Insurance Company)
----Respondents
For Appellant(s) : Mr. Surendra Surana
For Respondent(s) : Mr. Vishal Singhal
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order
08/10/2025
1. The instant Civil Misc. Appeal has been filed by the
appellants-claimants against the judgment and award dated
24.10.2018 passed by learned Motor Accident Claims Tribunal,
Sirohi, (for short, 'learned Tribunal') in MAC Case No.17/2014,
(Uploaded on 09/10/2025 at 04:36:14 PM)
[2025:RJ-JD:44182] (2 of 2) [CMA-284/2019]
whereby learned Tribunal has awarded a compensation of
Rs.40,18,900/-in favour of the appellant-claimant.
2. During the pendency of the appeal, both the parties i.e.
appellants-claimants and respondent-Insurance Company have
amicably resolved their dispute and mutually agreed upon the
amount of compensation. A memorandum of understanding dated
08.10.2025 has been placed on record evidencing such
settlement. The parties have, therefore, jointly prayed that the
appeal be disposed of, in the spirit of Lok Adalat.
3. In the spirit of Lok Adalat and with the consent of counsel for
both parties, the amount of compensation is enhanced by further
a sum of Rs.3,50,000/- which shall be treated as full and final
settlement of the claim. The aforesaid enhanced amount of
compensation shall be deposited by the respondent - Insurance
Co. before the learned Tribunal within a period of three months
from today, failing which, the same shall carry interest @ 7.5%
per annum from the date of this order till actual realization. Such
deposit, the learned Tribunal shall ensure that the amount of
Rs.3,50,000/- by the Insurance Company shall be disbursed to the
appellants-claimants in their respective savings bank account
without delay. Upon such disbursement, the entire claim of the
appellants-claimants shall be deemed to have been fully satisfied.
4. In view of above, the appeal stands disposed of.
5. Record of the Tribunal, if received, be sent back.
(MANOJ KUMAR GARG),J
191-Rashi/-
(Uploaded on 09/10/2025 at 04:36:14 PM)
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